DEENARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A (2) of SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with FIR No.183/2023, Police Station Shastri Nagar, District Jodhpur for offences under Sec. 376 IPC and Sec. 3(2)(v) of SC/ST (Prevention of Atrocity) Act against the order dtd. 12/9/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities Cases), Jodhpur Metro whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Counsel for the appellant submits that the prosecutrix is major and challan of the case has already been presented and now compromise has also been arrived at between the parties. The accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant.